UNION OF INDIA Vs. SUHRID GEIGY LIMITED

LAWS(SC)-1996-4-155

SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)

Decided on April 08,1996

UNION OF INDIA Appellant

VERSUS

SUHRID GEIGY LIMITED Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) We have heard learned counsel on both sides.;